13. Leave of absence or deputation of the Chairman.
(1)The [State] [Substituted for 'provincial' by A. O., 1950.] Government may, after consultation with the Trust, grant leave of absence to the Chairman, or depute him to other duties for such period as it may think fit.(2)The allowance, if any, to be paid to the Chairman during his absence on leave or deputation shall be such amount, not exceeding his salary, as may be fixed by the [State] [Substituted for 'provincial' by A. O., 1950.] Government :Provided that, if the Chairman is a servant of the [Government] [Substituted for 'Crown' by A. O., 1937.] the amount of such allowance shall be such as he may be entitled to under the conditions of his service under the [Government] [Substituted for 'Crown' by A. O., 1937.] relating to transfer to foreign service.
